J SUDERSHAN Vs. UNION OF INDIA

JUDGEMENT

(1.) There is no merit whatever in this writ appeal which is a frivolous and vexatious one. The prayer in the writ petition is for issue of mandamus directing respondents 1 and 2 who are Union of India represented by the Secretary to Ministry of Law and Justice and Secretary, Bar Council of India, to inquire into the circumstances that made the third respondent Secretary, Bar Council of Tamil Nadu to be a complaint before the fourth respondent Commissioner of Police, Egmore, when the matter is pending before the Supreme Court of India and not finally disposed of.

(2.) The appellant was an advocate. He was removed from the rolls for misconduct by order dated 12-2-1994 passed by the Bar Council of India Instead of challenging the order by an appeal, the appellant filed W.P. No. 10165 of 1994 against a communication issued by the State Bar Council consequent to the order of the Bar Council of India. That petition was dismissed by a Division, Bench on 17-4-1995.

(3.) Earlier, the appellant would appear to have carried on his profession underrate the names and styles 'Legal Aid Cell' and 'Legal Services Centres'. Alloging that the said concerns were playing fraud on the public a person by name Vijayaraj alias Jayakumar claiming to be a victim of such fraud filed W.P. No. 17145 of 1993 for a mandamus to various authorities including the Bar Council of India and the Bar Council of Tamil Nadu to conduct an inquiry into their affairs. When that writ petition was heard by a Division Bench to which one of us (Srinivasan, J.) was a party, it was noticed that several complaints were to be lodged. The Bench allowed the writ petition by order dated 26-4-1995 and gave the following directions :"